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[Cites 0, Cited by 0] [Section 354RM] [Entire Act]

State of Maharashtra - Subsection

Section 354RM(2) in The Mumbai Municipal Corporation Act, 1888

(2)[The Commissioner may, subject to the approval of the Corporation, alter] [These words were substituted for the words 'The Commissioner may alter' by Maharashtra 10 of 1998, Section 168(b).], enlarge, repair or improve any house so erected. converted or acquired.